COMMISSIONER OF INCOME TAX Vs. SRIVATHSA INDUSTRIES

JUDGEMENT

(1.) Instant Tax Case Appeal is filed against the order, dated 31/7/2015, made in Stay Petition No.386/MDS/2015, in I.T.A.No.1562/MDS/2015 by which the Tribunal, having opined that there is a prima facie case for grant of stay of recovery of the outstanding amount of Rs.15,93,670/- for the assessment year 2010 11, for a period of six months from the date of the said order or till the disposal of the appeal, whichever is earlier. The Tribunal has fixed the date of hearing of the appeal on 16/9/2015 and for the reasons stated supra, allowed the stay petition.

(2.) The instant Tax Case Appeal is filed on the following substantial questions of law:-

(3.) Having regard to the date on which the stay petition was allowed with a direction to post the appeal for hearing on 16/9/2015, we directed Mr.T.Ravikumar, learned Senior Standing Counsel for the Income Tax Department to ascertain as to whether the appeal in I.T.A.No.1562/Mds/2015 is still pending on the file of the Tribunal.